Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(e) in The Manipur Municipalities Act,1994.

(e)if he is in arrears of any kind of dues to the municipality for more than six months after a hill or a notice has been duly served on him: